(1.) Heard Mr. Yash Joshi, learned advocate for the applicant, Mr. Dipen Dave, learned advocate for the respondent No.2- original complainant, Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent - State and learned advocate for the original complainant through Video Conferencing.
(2.) At the request of learned advocates for the parties, the matter is taken up for final hearing.
(3.) By invoking the provisions of Section 482 of the Criminal Procedure Code, 1973, the applicant has sought relief to quash and set aside the impugned FIR being C.R.No. A Part- 11191012200200 dated 26.2.2020 registered with Danilimda Police Station, for the offence punishable under Sections 365 , 324 , 323 , 294(b) , 114 of the Indian Penal Code and Section 135(1) of the G.P. Act.